SHEELA DEVI Vs. H.R.T.C.

JUDGEMENT

(1.) This appeal has been filed by the claimant for enhancement of awarded amount.

(2.) The undisputed facts are that the claimant was travelling in bus No. HP-07-3014 owned by the HRTC which met with an accident on 16th July, 2000. The claimant was admitted to the hospital at Solan and from Solan she was referred to the Post Graduate Institute of Medical Sciences, Chandigarh (PGI) where she remained under treatment from 17.7.2000 to 2.9.2000. A perusal of the statements of PW-7 and PW-8 and the documents proved by them show that the leg of the petitioner has been shortened. Her permanent disability has been assessed at 55% by the Orthopedic Surgeon and PW-8 has also stated that her eye sight had weakened and that she is suffering from 15% disability of eye. From the material on record it appears that the petitioner was a house wife but was also engaged in weaving shawls and on this basis compensation has been claimed. The learned Motor Accident Claims Tribunal assessed the compensation at Rs.3,21,264/- and awarded the same alongwith interest @ 7.5% per annum. Not satisfied by the award the claimant filed the claim petition.

(3.) I have heard Shri Inder Jeet Singh Narwal, learned counsel for the appellant and Shri H.S.Rawat, learned counsel for the respondent.